Delhi High Court - Orders
Christian Michel James vs Central Bureau Of Investigation on 19 July, 2021
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~35.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2586/2021
CHRISTIAN MICHEL JAMES ..... Petitioner
Through: Mr. A. K. Joseph, Advocate
versus
CENTRAL BUREAU OF INVESTIGATION ..... Respondent
Through: Mr. D.P. Singh, SPP with Mr. Manu
Mishra and Ms. Shreya Dutt, Advocates
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
(VIA VIDEO CONFERENCING)
ORDER
% 19.07.2021
1. The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicant seeking regular bail in RC No. 217-2013-A-0003 registered under Section 120-B read with Section 420 IPC and Sections 7, 8, 9, 12, 13(2) read with Section 13(1)(d) of the PC Act.
2. Issue notice.
3. Mr. D.P. Singh, learned SPP for the respondent accepts notice and seeks some time to file the Status Report/Reply.
4. Let the same be placed on record before the next date of hearing, which shall also indicate the previous involvements of the applicant, if any.
5. List on 02.09.2021.
6. In the meantime, previous orders, if any, be also placed on the record by learned counsel for the applicant.
MANOJ KUMAR OHRI, J JULY 19, 2021 na Click here to check corrigendum, if any